Water for irrigation may, if demanded, be supplied immediately on long term agreement, which has not been declared final and binding if the Canal Officer, or canal subordinate, who is authorised to accept it, is satisfied that either the permanent holders of not less than two-third or not less than 95% of the permanent holders of all the irrigable land in the village, mahal or chak cultivated with crops to which the agreement relates have signed the agreement. Provided that, if subsequently for any reason whatsoever, the agreement is not declared to be final or binding the signatories of the long term agreement shall be deemed to have agreed to pay at demand rates for the supply given to the area of their crops that have been irrigated.
